Aasif @ Chanda vs State Of U.P.
2014 Latest Caselaw 5729 ALL

Citation : 2014 Latest Caselaw 5729 ALL
Judgement Date : 3 September, 2014

Allahabad High Court

Aasif @ Chanda vs State Of U.P. on 3 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24167 of 2014
 

 
Applicant :- Aasif @ Chanda
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pavitra Kumar Pathak
 
Counsel for Opposite Party :- Govt. Advocate,M.S. Ansari
 

 
Hon'ble Ramesh Sinha,J.

Sri Pavitra Kumar Pathak, learned counsel for the applicant, Sri M.S.Ansari, learned counsle for the complainant and Sri S.D. Yadav, learned AGA for the State are present.

Sri Pavitra Kumar Pathak, learned counsel for the applicant prays for and is granted two weeks' further time to file supplementary affidavit.

List after two weeks.

Order Date :- 3.9.2014

Ajay

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